- (1.) It is not in dispute that the Special Appeals referred to in the order dated 24.08.2018 are pending consideration before the High Court. Therefore, we request the High Court to dispose of the Special Appeals on merits, uninfluenced by any of the observations contained in the impugned interim order dated 24.08.2018.
(2.) We request the High Court to dispose of the appeals as expeditiously as possible.
(3.) We make it clear that we have not otherwise considered the matter on merits and it is for the High Court to consider the merits of the matter in accordance with law.;